INTERNATIONAL UNION OF FOOD, AGRICULTURE, HOTEL, RESTAURANT, CATERING, TOBACCO, PLANTATION AND ALLIED WORKERS ASSOCIATION & ORS Vs. UNION OF INDIA & ORS
LAWS(SC)-2017-8-205
SUPREME COURT OF INDIA
Decided on
August 21,2017
International Union Of Food, Agriculture, Hotel, Restaurant, Catering, Tobacco, Plantation And Allied Workers Association And Ors
Appellant
VERSUS
Union of India And Ors
Respondents
JUDGEMENT
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(1.) By order dated 21.07.2017, this Court issued notice to the Advocates General of the States of Assam, West Bengal, Kerala and Tamil Nadu.
(2.) None appears on behalf of the Advocate General for the State of Tamil Nadu.
(3.) Learned counsel appearing on behalf of the Advocates General for the States of Assam, West Bengal and Kerala, pray for four weeks' time to respond to the situation in the matter.;
(2.) None appears on behalf of the Advocate General for the State of Tamil Nadu.
(3.) Learned counsel appearing on behalf of the Advocates General for the States of Assam, West Bengal and Kerala, pray for four weeks' time to respond to the situation in the matter.;
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